Patna High Court - Orders
Paras Nath Prasad vs State Of Bihar on 22 June, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.107 of 2009
PARAS NATH PRASAD
Versus
The STATE OF BIHAR
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4/ 22.06.2009Heard learned counsel for the petitioner and learned counsel for the State.
Submission of the learned counsel for the petitioner is that petitioner is not named in the F.I.R., and his name appeared in para- 85 of the case diary without any substantive evidence, rather petitioner was found innocent by the concerned Department. Further also there is no other evidence to involve the petitioner in the incident.
Learned A.P.P. has also not pointed out any material to connect the petitioner.
Accordingly, the prayer of the petitioner is allowed. In the event of arrest or surrender within one month from today in connection with Pipra P.S. Case No. 86 of 1990, above named petitioner shall be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Motihari subject to the conditions as laid down under Section 438(2) of Cr. P.C. shail (Mandhata Singh, J.)